Section 48 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
48. Power to purchase or lease by agreement.
- The Board may enter into an agreement with any person for the acquisition from him by purchase, lease or exchange, of any land which is needed for the purposes of a housing scheme or any interest in such land or for compensating the owners of any such land or interest in respect of any deprivation thereof or interference thencewith.
